Section 29(4) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(4)Penalty for false report:The Authorized Officer not below the rank of Assistant Divisional Fire Officer shall initiate prosecution against any person who knowingly gives or causes to l?e given a false report of the outbreak of a fire to any person authorized to receive such report by means of a statement, message or otherwise and shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
